HARIOM @ HARISH RAMCHANDRA GUPTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE applicant is accused in Criminal Case No. 6 of 2008 the prayer of the applicant is, while his discharge application was pending in the said case (Exhibit16), without considering the said application on merits, charge against him came to be framed by the Court (Exhibit17).

(2.) PURSUANT to the order passed by this Court on 09/07/2009 R and P was called for.

(3.) AGAINST the said order, the applicant has preferred the revision application before the Sessions Court i.e. criminal revision no. 165 of 2007, same came to be dismiss. The Learned Additional Sessions Judge in his order has observed thus: